Section 148 in The Gujarat Municipalities Act, 1963
148. Power to declare any street a public street subject to objections by the owners.
- The executive committee may, at any time, by notice fixed up [in any private street which is not maintainable by the municipality but which is permanently accessible to the public,] [These words were substituted for the words 'in any street or part of a street not maintainable by the municipality' by Gujarat 3 of 1968, section 7(1).] give intimation of its intention to declare the same a public street, and unless within one month next after such notice has been so put up, the owner of such street or of greater part thereof lodges objections thereto at the municipal office, the municipality may, by notice in writing put up in such street, or such part, declare the same to be public street.[Explanation. [This Explanation was added, by Gujarat 3 of 1968, section 7(2).] - In this section, the expression "private street" means any road, footway, square, court, alley or passage whether a thoroughfare or not but which is not a public street.]
